Siddagangaiah vs The Special Officer on 2 June, 2011

[Cites 2, Cited by 0]

Karnataka High Court

Siddagangaiah vs The Special Officer on 2 June, 2011

Bench: Anand Byrareddy

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 2nd DAY OF JUNE 2011 - *,

BEFORE

WRIT PETITION No, \ wialaade Ly aS,
Cw i.

WRIT PETITION | No. 13706 or2 2000 | (S- RES)

WRIT PETITION Ne; 13704/2009 >.

BETWEEN: |

Dr. Siddagangaiah .
S/o late Siddalirig aiah,
Aged 32 years, .
Occupatior: Working. as.
Co-cperative inspector at

~~. Deddabaliapur.

Residing at No.120,
mS Basavanagudi Palya,
Agalakote Post,
Magadi 'T aluk,
~ Rani anagara District. _... PETITIONER

a os (By. Shri. N.B.Patil, Advocate)

S


WRIT PETITION No. 13706/2009

BETWEEN:

Basavaraj,

S/o Bheemaray

Aged about 32 years,

Occupation Senior Analyst,

Residing at No.10,

7th Cross, Ullal Main Road,

Muneshwarnagar, oO

Gnanabharathi, -- an
Bangalore ~ 8. PETITIONER:

(By Shri. N.B. Patil, Advecate)
AND: |

The Special Officer .

University of Agricultural Sciences, :

Raichur, | oon ON ae "

Raichur District... © _. . RESPONDENT
7 -- a Mo 7 | Ccommee)

(By Shri. K.G. Nayak, Advocate)

ake oh oe 2K 2

Writ -Petitiotr No.13704/2009 is filed under Article
226 and.227. of the Constitution of India praying to quash
the qualification prescribed by the respondent in the
notification dated 1.1.2009 at Annexure-D for the post of
Assistant Professor of Agricultural Marketing and Co-
operation insofar it prescribed that, taking of net in the

"concerned subject is compulsory and etc.,

> writ Petition No.13706/2009 is filed under Article
226 and 227 of the Constitution of India praying to quash
-the qualification prescribed by the respondent in the

S


. #alb/-.

notification dated 1.1.2009 at Annexure-D for the post of
Assistant Professor of Agricultural Marketing insofar not
giving the benefits of relaxation in taking the -- net
examination even after the appointment. oe

following: - m
ORDER

In the first instance, this Court had directed that the petitioner may participate at: an iiterview Ftiat-Wwas to be held on 2.2.5.2009. It transpires that the petitioner did not however aitend the interview. 7

2. The interview, as already pointed out, was in May 2009 and much water has flown since. Therefore, the petitioners seeking to question the relevant notification and the farther process of selection is therefore rendered ms, infructuous. ».

3... Accordingly, the petitions stand dismissed.

Sd/-

JUDGE

Unlock Advanced Research with PRISMAI

Karnataka High Court